Section 16(2) in Karnataka Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1972
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the particulars as respects the design and the materials to be used in the construction of the building and the other information and documents to be disclosed, the manner in which discloser to be made and the documents of which true copies shall be given by the promoter;(b)the particulars to be contained in the agreement for sale and the documents or copies thereof to be attached to such agreement;(c)the period within which the promoter shall submit an application for registration of a co-operative society or a company;(d)the period within which the promoter shall execute the conveyance;(e)any other matter which has to be, or may be, prescribed under this Act.
